MOHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. for quashing FIR No. 99 dated 22.4.2008 (Annexure P-1) under Sections 498-A, 406 and 506 IPC registered with Police Station, Sadar Sunam, District Sangrur.

(2.) FIR has been lodged at the instance of respondent No. 2, Gurpreet Kaur. Gurpreet Kaur was married to Balvir Singh son of Chand Singh (non petitioner). Petitioner Nos. 1 and 2 are mother in law and father in law of the complainant. Petitioner No. 3, Jagsir Singh, is brother in law (Jeth) of the complainant.

(3.) Learned counsel for the petitioners contends that the FIR is result of malafide and is not related to any demand of dowry or entrustment or even harassment or cruelty. Rather the recital of FIR itself indicates that the allegation is that the accused mentioned in the FIR were not happy with the fact that Gurpeet Kaur had given birth to a girl.